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State of Punjab - Section

Section 22A in Punjab Regional and Town Planning and Development (General) Rules, 1995

22A. Form of present land use map. [Sections 59(1) and 180. [Added vide Punjab Notification No. GSR2/PA/11/95/s.180/(Amd)(1)/2001 dated 15.1.2001.]

- The present land use map for a planning area in terms of sub-section (1) of Section 59 shall be in the form of drawing which may also include charts, graphs, diagrams, photographs and other explanatory and descriptive matters as may be necessary to illustrate the present use of land, and it shall also indicate the present use of land which may be residential, commercial, industrial, traffic and transportation, re-creational, public parks, play grounds, open spaces, public and semi-public facilities, governmental, agricultural, afforestation, vacant lands or any other kind of land use.]